22. Quarrelling, fighting and disorderly behaviour.-

Any person subject to this Act, who,-

(a) quarrels, fights with or strikes any other person, whether such person is or is not subject to this Act; or

(b) uses reproachful or provoking speeches or gestures tending to make a quarrel or disturbance; or

(c) behaves in a disorderly manner,

shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.